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Judgment
8 paragraphs · 131 wordsAhanthem Bimol Singh, J
Heard Ms. Deborah L.S. Serto, learned counsel appearing for the petitioner.
Issue notice, returnable within three weeks.
Mr. Shyam Sharma, learned GA entered appearance and accepts notice on behalf of the respondents No. 1 and 2, hence no formal notice is called for in respect of the said respondents.
Petitioner is to take steps for service of notice upon the respondents No. 3 and 4 by way of dasti service.
Steps should be taken within one week and the petitioner is to file an affidavit showing proof of service of such notice.
List this case again on 21-08-2026.
Registry is directed to delete the name of Mr. Th. Vashum, learned GA from the cause list and in his place, the name of Mr. Shyam Sharma be shown.